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[Cites 0, Cited by 0] [Section 194(2)] [Section 194] [Entire Act]

State of Maharashtra - Subsection

Section 194(2)(a) in The Maharashtra Municipal Corporations Act, 1949

(a)cause or suffer to percolate or drain into or upon any municipal water-work or to be brought thereinto or thereupon anything, or to be done any tact, whereby the water therein may be in any way fouled or polluted or its quality, altered;